Section 21 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
21.
At the expiration or sooner determination of the period of lease or license as the case may be, the lessee or the licensee shall take down and remove all building and the structures with the foundations thereof constructed by him on the land fill up excavation made for such purpose at his own expense and shall hand over the possession of the demised land to the Authority. The premium amount deposited for the demised land shall not be refunded :Provided that if the Authority intends to retain the structure constructed on the land, it shall intimate in writing to the lease holder before 90 days of the completion period of the lease. In such a case the Authority shall pay the cost of construction of the structure at the rates prevailing at that time minus depreciation :Provided further that if the land or plot is used for the purpose of Public Private Partnership agreement like Build-Own-Operate-Transfer agreement, Build-Own-Operate-Maintain agreement, build and Transfer agreement, Build-Lease-Transfer agreement, Build-Operate-Transfer agreement, Lease and Management agreement, Management agreement, Rehabilitate-Operate-Transfer agreement, Rehabilitate Own-Operate-Maintain agreement, Supply-Operator-Transfer agreement or any other Public Private-Partnership agreement the land and the properties on it shall vest in the Authority free of any cost or charge.
